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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(2)(b) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955

(b)Notwithstanding anything in these Rules, the Government reserves to itself the right of reserving any land for any specific purpose or for allotment to any class of persons or tenants: